Section 143(1)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 9] [Section 143(1)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(1)(c) in The Income Tax Act, 1961

(c)the sum payable by, or the amount of refund due to, the assessee shall be determined after adjustment of the tax, interest and fee, if any, computed under clause (b) by any tax deducted at source, any tax collected at source, any advance tax paid, any relief allowable under section 89, any relief allowable under an agreement under section 90 or section 90A, or any relief allowable under section 91, any rebate allowable under Part A of Chapter VIII, any tax paid on self-assessment and any amount paid otherwise by way of tax, interest or fee;

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Union of India - Subsection

Section 143(1)(c) in The Income Tax Act, 1961